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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(1)(f) in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2007

(f)"Grievance" or "Complaint" means a grievance or complaint regarding any of the following :
(i)Interruption in power supply ;
(ii)voltage related complaints ;
(iii)load shedding (unscheduled outage);
(iv)meter-related complaints;
(v)electricity bill related complaints not relating to unauthorized use and theft of electricity covered under sections 126 and 135 of the Act;
(vi)disconnection and reconnection of power supply ;
(vii)delay in new connection;
(viii)non-achievement of standards of performance as laid down by the Commission for distribution licensees; and
(ix)other grievances relating to damage to consumer's equipment/network/ premises; requests for reduction/enhancement in load/demand; nonpayment of interest on security deposit or recovery of excessive charges for any service; etc.